Unknown vs Appellants/ on 31 October, 2016

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Kerala High Court

Unknown vs Appellants/ on 31 October, 2016

Bench: C.K.Abdul Rehim

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                 PRESENT:

                          THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
                                                    &
                      THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

                   THURSDAY, THE 5TH DAY OF JULY 2018 / 14TH ASHADHA, 1940

                                      Mat.Appeal.No. 1294 of 2016


           AGAINST THE ORDER IN OP 16/2015 of FAMILY COURT, VADAKARA DATED
                                               31-10-2016

APPELLANTS/RESPONDENTS


1   ABHILASH
    AGED 28 YEARS, S/O BHASKARA KURUP, MELETH HOUSE,
    KANHIRAKANDIYIL, PURAMERI P.O, ERAMALA VILLAGE,
    VADAKARA TALUK, KOZHIKODE DISTRICT.

2   BHASKARA KURIP,
    AGED 59 YEARS, S/O KUNHIKELU NAMBIAR,
    MELETH HOUSE, KANHIRAKANDIYIL, PURAMERI P.O,
    ERAMALA VILLAGE, VADAKARA TALUK, KOZHIKODE DISTRICT

3   SHYLAJA.M,
    AGED 48 YEARS, W/O BHASKARA KURUP, MELETH HOUSE,
    KANHIRAKANDIYIL, PURAMERI P.O, ERAMALA VILLAGE,
    VADAKARA TALUK, KOZHIKODE DISTRICT


    BY ADVS.SRI.C.VATHSALAN
        SRI.K.RAKESH ROSHAN
        SMT.THUSHARA.V




RESPONDENT/PETITIONER:

    RINI P
    AGED 25 YEARS, D/O PRAKASAN, AMBADI HOUSE, V.P ROAD,
    PALLIKKARA, THIKKODI VILLAGE, KOYILANDY TALUK, KOZHIKODE
    673 522.

      BY ADV. SRI.P.R.SREEJITH
      BY ADV. SRI.M.PROMODH KUMAR


  THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 05-07-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

                          C.K.ABDUL REHIM
                                     &
                      R.NARAYANA PISHARADI, JJ.
                     **************************
                        Mat.Appeal No.1294 of 2016
                                     &
                      Cross Objection No.18 of 2017
                  ----------------------------------------
                   Dated this the 5th day of July, 2018


                               JUDGMENT

C.K.Abdul Rehim,J Learned counsel appearing for the appellant as well as learned counsel appearing for the Cross Objector, who is the respondent in the appeal, submitted that, issues involved in these cases stands settled between the parties and a compromise has already been filed before the Family Court, Vadakara in another case which was pending between the parties as O.P.No.114/2017; and that the Family Court had disposed of the said case based on the said compromise.

2. In view of the circumstances as mentioned above, counsel on either side submitted that the parties are not intending to pursue the appeal as well as the cross objection and that they have no further claims or disputes on the issue involved Mat.Appeal No.1294 of 2016 & Cross Objection No.18 of 2017 2 in the cases.

Accordingly, the appeal as well as the cross-objection are dismissed as not pressed.

(sd/-) C.K.ABDUL REHIM, JUDGE (sd/-) R.NARAYANA PISHARADI, JUDGE jsr

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